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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(a) in The Easements Act, 1977 (1920 A.D.)

(a)A places a permanent obstruction in a path over which B as tenant of C's house, has a right of way. This is substantial damage to C, for it may affect the evidence of his reversionary right to the easement.